HARENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is the assertion of the petitioner that the respondents have not strictly followed the judgment of Hon'ble the Supreme Court, rendered in the case of Gaurav Pradhan Vs. State of Raj. & Ors. , 2018 11 SCC 352.

(2.) Learned counsel for the petitioner submits that the petitioner would be satisfied if a direction is issued to the respondents to consider and decide petitioner's representation/notice for demand of justice dated 25.07.2020, in accordance with law.

(3.) In view of the submissions, the present writ petition is disposed of with the direction the to respondents to decide the representation/notice for demand of justice dated 25.07.2020 within a period of six weeks of placing certified copy of the order instant.